Gian Devi Jain & Anr. vs Union Of India & Anr.
2009 Latest Caselaw 891 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

+     WRIT PETITION (CIVIL) 3529/1992

                              Reserved on :       16th February, 2009
                          Date of Decision :       18th March, 2009

      GIAN DEVI JAIN & ANR.                           ....... Petitioners

                         Through : Mr. S.C. Nigam with Mr. Arabinda
                                   Nayak, Advs.

                 versus

      UNION OF INDIA & ANR.                       ..... Respondents
                    Through:       Mr. Ankur Chhibber, Adv.

    % CORAM:
      HON'BLE MR. JUSTICE MADAN B. LOKUR
      HON'BLE MR. JUSTICE SIDDHARTH MRIDUL

      1.   Whether reporters of local papers may be allowed to see
           the judgment?                                             YES.
      2.   To be referred to the Reporter or not?                    YES.
      3.   Whether the judgment should be reported in
           the Digest?                                               YES.


                           JUDGMENT

SIDDHARTH MRIDUL, J.

1. The writ petition is dismissed. For orders see WP(C) 3430/1992.

SIDDHARTH MRIDUL, J.

MADAN B. LOKUR, J.

March 18, 2009 mk